THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT APPEAL Nos.455 and 552 of 2020
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
The present writ appeals are arising out of order dated
18.10.2019 passed in I.A.No.1 of 2019 in I.A.No.1 of 2019 in
W.P.No.5819 of 2018 and I.A.No.1 of 2019 in
WPMP.No.44322 of 2017 (I.A.No.1 of 2017) in W.P.No.35664
of 2017 respectively by the learned Single Judge.
The learned Single Judge has directed the respondent
State to pay minimum of the pay scales to the writ
petitioners, who are daily wage workers, keeping in view the
judgment delivered in the case of State of Punjab and others
vs. Jagit Singh and others1.
Learned counsel for the parties have fairly stated before
this Court that the writ petitions are still pending before the
learned Single Judge and the learned Single Judge be
requested to decide the writ petitions at an early date.
Resultantly, without averting to the merits of the case,
the writ appeals are disposed of and the learned Single Judge
is requested to decide the writ petitions at an early date.
Office is directed to list W.P.Nos.5819 of 2018 and
35664 of 2017 before the leaned Single Judge having the
1 (2017) 1 SCC 148 2
roster on 07.02.2022 on which date the parties shall appear
before the learned Single Judge.
Miscellaneous petitions, if any, shall stand closed.
There shall be no order as to costs.
__________________________________ SATISH CHANDRA SHARMA, CJ
______________________________ ABHINAND KUMAR SHAVILI, J 03.01.2022 ES
